High Courts18 Oct 2001
R.V. Shanbhag Vs The Federation of Karnataka Chamber of Commerce and Industries and Others
Karnataka High Court · (2002) 1 KCCR 32
Income Tax Act, 1961 — Section 89Income Tax Rules, 1962 — Rule 2BA
COURT ARCHIVE
Karnataka High Court judgments, 2001
919 judgments · page 7 of 46
High Courts18 Oct 2001Allowed
Valliappa Software Technological Park (Private) Limited Vs C. Sundaram and Others
Karnataka High Court · (2002) ILR (Kar) 1476 : (2002) 1 KarLJ 358 : (2002) 1 KCCR 46 SN
Arbitration and Conciliation Act, 1996 — Section 9Civil Procedure Code, 1908 (CPC) — Section 151
High Courts16 Oct 2001Allowed
Shoba Vs Srinivas Veeranna Badiger
Karnataka High Court · (2002) 1 DMC 574 : (2002) ILR (Kar) 350 : (2002) 4 KarLJ 44 : (2002) 1 KCCR 44 SN
High Courts16 Oct 2001Dismissed
Anwar Vs T.R. Revanna
Karnataka High Court · (2002) 4 KarLJ 150 : (2002) 1 KCCR 43 SN
Karnataka Rent Control Act, 1961 — Section 21 () (a) (h), 21 (1) (a)
High Courts16 Oct 2001Allowed
Shobha Srinivas Bodigar Vs Srinivas Veeranna Bodigar
Karnataka High Court · AIR 2002 Kar 256 : (2002) 3 CivCC 340 : (2002) 3 RCR(Civil) 328
High Courts16 Oct 2001Allowed
S. Venkat Reddy Vs M. Bache Gowda
Karnataka High Court · (2001) ILR (Kar) 5466 : (2002) 3 KarLJ 503 : (2001) 4 KCCR 439 SN
Arbitration and Conciliation Act, 1996 — Section 16, 8
High Courts15 Oct 2001Allowed
Sri Bala Gurukulam Sanskrit Teacher Training Institute, Melakondumalur, Ramanathapuram District, Tamil Nadu Vs The Regional Director, National Council for Teacher Education, Southern Regional Committee, Bangalore and Another
Karnataka High Court · (2002) 4 KarLJ 213
Constitution of India, 1950 — Article 226 (1)
High Courts15 Oct 2001Dismissed
Saraswathi and Others Vs The University of Mysore and Another
Karnataka High Court · (2001) 6 KarLJ 469
High Courts15 Oct 2001
Sanjay G. Revankar Vs State
Karnataka High Court · (2002) CriLJ 1353 : (2002) ILR (Kar) 475 : (2002) 3 KarLJ 304 : (2002) 1 KCCR 323
Criminal Procedure Code, 1973 (CrPC) — Section 200, 397, 401Drugs and Cosmetics Act, 1940 — Section 18 (a) (i)
High Courts15 Oct 2001Dismissed
Virupakshappa Malleshappa Sanklapur and Others Vs Akkamahadevi and Others
Karnataka High Court · AIR 2002 Kar 83 : (2002) 2 CivCC 520 : (2002) ILR (Kar) 1963 : (2002) 1 KarLJ 394 : (2002) 4 RCR(Civil) 232
Succession Act, 1925 — Section 63
High Courts15 Oct 2001Dismissed
Virupakshappa Malleshappa and Others Vs Smt. Akkamahadevi and Others
Karnataka High Court · (2002) 4 KCCR 2726
Succession Act, 1925 — Section 63
High Courts12 Oct 2001Dismissed
Ganesh Mal Vs Zeenathunnisa and Others
Karnataka High Court · (2002) 1 KCCR 253
Karnataka Rent Control Act, 1961 — Section 21
High Courts12 Oct 2001
Bharathamma Vs The Deputy Commissioner for Food and Civil Supplies, Mandya District, Mandya and Others
Karnataka High Court · (2001) ILR (Kar) 5532 : (2002) 1 KarLJ 487 : (2001) 4 KCCR 443 SN
High Courts12 Oct 2001
John Mahade Vs Smt. Mary alias Shanta
Karnataka High Court · (2002) 5 KarLJ 277 : (2002) 1 KCCR 41 SN
Karnataka Rent Control Act, 1961 — Section 21 (1) (p)
High Courts11 Oct 2001
Union of India and Another Vs C. Dinkar and Others
Karnataka High Court · (2001) 6 KarLJ 268
Constitution of India, 1950 — Article 141, 142, 143, 309, 32
High Courts11 Oct 2001Allowed
North West Karnataka Road Transport Corporation, Hubli Vs Abdul Salam
Karnataka High Court · (2002) 1 KarLJ 482
High Courts10 Oct 2001Allowed
The North West Karnataka Road Transport Corporation, Hubli Vs S.L. Hosur
Karnataka High Court · (2002) 92 FLR 714 : (2001) ILR (Kar) 5539 : (2002) 1 KarLJ 327 : (2002) 1 KCCR 257
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 10 (4 )
High Courts09 Oct 2001
Giriyappa Siddappa Beerannavar Vs Balagappa Ramappa Bhavani
Karnataka High Court · (2002) 1 CivCC 457 : (2001) ILR (Kar) 5156 : (2001) 6 KarLJ 483 : (2001) 4 KCCR 363 SN
High Courts08 Oct 2001Dismissed
Punkuda Harijana Vs The State of Karnataka and Others
Karnataka High Court · (2002) 1 KCCR 226
Karnataka Land Reforms Act, 1961 — Section 77 A
High Courts08 Oct 2001
G.S. Shivakumar Vs State of Karnataka and Others
Karnataka High Court · (2001) ILR (Kar) 4992 : (2002) 4 KarLJ 24